Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act] State of Odisha - Subsection Section 135(1)(c) in Orissa Municipal Act, 1950 (c)that the rate on the annual value of holding at which the tax may be imposed shall not without the previous sanction of the State Government exceed ten per centum;